RAJINDER KUMAR Vs. VINOD KUMAR

JUDGEMENT

(1.) This petition under Section 25-B(8) of the Delhi Rent Control Act, 1958(hereinafter called 'the Rent Act') had been filed by the petitioner-landlord against the order dated 13.03.2001 passed by the learned Additional Rent Controller whereby the petition filed by him under Section 14(1)(e) of the Rent Act for seeking eviction of the respondent-tenant from the tenanted premises was dismissed.

(2.) The undisputed facts of the case as culled out from the pleadings of the parties and evidence adduced by them during the trial are that the respondent is a very old tenant in respect of the tenanted premises.

(3.) The petitioner-landlord had pleaded in the eviction petition, which was filed in the year 1995, that he was living ina one room only with his family comprising of his wife and three school going sons. He had three sisters also who though were living separately but used to visit and stay with him during their visits to his house. The accommodation of one room only with the petitioner was quite insufficient for his family.